Calcutta High Court (Appellete Side)
Shankari Naskar vs Kolkata Port Trust & Ors on 19 June, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
19.6.2015.
ap W. P. 32589 (W) of 2014 Shankari Naskar vs. Kolkata Port Trust & Ors.
Mr. Ramashis Mukherjee ... For the applicant/petitioner.
Re: CAN 1918 of 2015 Affidavit-of-service filed in Court today be taken on record.
In spite of service, none appears on behalf of the Kolkata Port Trust authorities when the matter is taken up for consideration.
Having heard the learned advocate for the applicant/petitioner, I am satisfied that sufficient cause has been shown in the instant application to explain the absence of the learned advocate in not being able to be present in Court on 20th January, 2015, when the matter was dismissed for default.
In such circumstances, the instant application for restoration is allowed. The order dated 20th January, 2015, is hereby recalled and the matter is restored to its original file and number.
The writ petition, being W. P. 32589 (w) of 2014, shall appear under the heading 'Motion' in the monthly combined list to be published for the month of July, 2015.
(Biswanath Somadder, J.)